34. Prior approval of specifications and plans of premises proposed to be licensed. - (1) Every person desiring to obtain a licence to import and store carbide in Form II, Form III or Form IV, as the case may be, shall submit to the licensing authority an application along with--
(a)Specification and plans drawn to scale in duplicate clearly indicating--(i)the manner in which the provisions prescribed under these rules shall be complied with,(ii)the premises proposed to be licensed, the area of which shall be distinctly or otherwise marked;(iii)the surrounding and all premises, roads, etc., lying within 50 metres of the edge of the shed which is proposed to be licensed;(iv)the position, details of construction and ground and elevation views of storage shed;(b)a scrutiny fee of Rs. 10 paid in the manner specified in rule 46.(2)If the licensing authority after scrutiny of the specification and plans and after making such enquiries as he deems fit, is satisfied that carbide may be stored in the premises proposed to be licensed, he shall return to the applicant one copy each of the specifications and plans signed by him conveying his sanction subject to such conditions as he may specify.
